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National Company Law Tribunal judgments

20,341 judgments · page 949 of 1,018

Tribunals and Commissions30 Sept 2019Disposed Of

M/s. Venus Furnitures Vs AUM Structbuild Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 12, 25(2)(h), 29, 29A, 30(2), 30(4), 31(3)(a), 14, 30(1), 30(2a), 30(2b), 30(2c), 30(2d), 30(2e), 30(2f), 30(3), 30(5)Companies Act, 1956Insolvency and Bankruptcy Board of India, 2016-Regulation 36A, 39, 36B(4A), 39(4)
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Tribunals and Commissions30 Sept 2019

Ester Industries Ltd. Vs Kanik Electronics Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0643

IBC, 2016-Section 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions30 Sept 2019

Mr. Rakesh P. Sheth Vs M/s. Sabari Realtors Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0644

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions30 Sept 2019

Chandra Prakash Jain Vs M/s Mekaster Engineering Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 9, 19(2), 23(2), 29A, 33(1), 33(2), 34(1), 44, 45, 48, 49, 50, 53, 66, 67, 70, 71Companies Act, 2013-Section 424Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter VI
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Tribunals and Commissions30 Sept 2019Partly Allowed

Anurag Sharma Vs Ravi Kant Gupta & Ors.

National Company Law Tribunal · (2019) 09 NCLT CK 0646

Insolvency and Bankruptcy Code, 2016-Section 65, 65(1), 77, 10, 10(3), 55, 7, 9, 14, 19, 75, 76, 236Companies Act, 2013-Chapter 28, Section 212IPC-Section 420, 120-B
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Tribunals and Commissions30 Sept 2019Allowed

Satyabir Kumar Mahato Vs M/s Newtech La-Palacia Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0647

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 14(2), 14(3), 14(4), 17, 7(7)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Security Interest Act, 2002
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Tribunals and Commissions30 Sept 2019Allowed

Mr. Gautam Mullick & Ors. Vs M/s Rohtas Projects Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 14, 14(2), 14(3), 14(4), 17, 7(7)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Indian Penal Code (IPC), 1870
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Tribunals and Commissions30 Sept 2019Allowed

Ingram Micro India Pvt. Ltd. Vs Sakri IT Solution Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0649

Insolvency & Bankruptcy Code, 2016-Section 9, 29A, 33, 34(1), 52, 53, 240AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions30 Sept 2019

Oriental Bank of Commerce Vs M/s. Piyush Colonisers Limited & Ors.

National Company Law Tribunal · (2019) 09 NCLT CK 0650

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (2), 7 (5), 4, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4 (1), 4 (2)
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